Section 136 in Sikkim Urban and Regional Planning and Development Act, 1998
136. Repeal and Savings.
(1)The Sikkim Town and Country Planning and Restriction on Transfer and use of Lands Ordinance, 1997 is hereby repealed.(2)The Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985 and the Sikkim Building Constructions Regulation, 1991 shall cease to apply to the development areas declared under this Act.(3)Notwithstanding such repeal, anything done or any action taken or purporting to have been done or taken (including any rules, notifications or orders made or issued) in exercise of any power, conferred by or under the said Ordinance and the Act shall, so far as it is not consistent with the provisions of this Act, be deemed to have been done or taken under this Act.
